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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in Uttar Pradesh Motor Vehicles Taxation Act, 1997

(4)[ The State Government may, by notification, increase by not more than fifty per cent, the rates of tax, specified in Part 'B', Part 'C' or Part 'D' of the First Schedule.] [Substituted by U.P. Act No. 4 of 2000.]